Section 192 in The Chhattisgarh Municipal Corporation Act, 1956
192. Provision of means for disposal of sewage.
- For the purpose of receiving, storage, disinfecting, treating, purifying, distributing or otherwise disposing of sewage the Commissioner may-(a)construct any work within or without, the limits of the Corporation;(b)purchase or take on lease any land, building, engine, material or apparatus, cither within or without the limits of the Corporation; and(c)enter into an arrangements with any person, for a period not exceeding three years, for the removal or disposal of sewage within or without the limits of the Corporation.
